Section 39 in Andhra Pradesh Goods and Services Tax Act, 2017
39. Furnishing of Returns.
(1)Every registered person, other than an Input Service Distributor or a non-resident taxable person or a person paying tax under the provisions of section 10 or section 51 or section 52 shall, for every calendar month or part thereof, furnish, [in such form, manner and within such time as may be prescribed] [Substituted 'in such form and manner as may be prescribed' by Act No. 23 of 2018, dated 19.10.2018.], a return, electronically, of inward and outward supplies of goods or services or both, input tax credit availed, tax payable, tax paid and such other particulars as may be prescribed [***] [Omitted 'on or before the twentieth day of the month succeeding such calender month or part thereof' by Act No. 23 of 2018, dated 19.10.2018.].[Provided that the Government may, on the recommendations of the Council, notify certain classes of registered persons who shall furnish return for every quarter or part thereof, subject to such conditions and safeguards as may be specified therein.] [Inserted by Act No. 23 of 2018, dated 19.10.2018.];(2)A registered person paying tax under the provisions of section 10 shall, for each quarter or part thereof, furnish, in such form and manner as may be prescribed, a return, electronically, of turnover in the state, inward supplies of goods or services or both, tax payable and tax paid within eighteen days after the end of such quarter.(3)Every registered person required to deduct tax at source under the provisions of section 51 shall furnish, in such form and manner as may be prescribed, a return, electronically, for the month in which such deductions have been made within ten days after the end of such month.(4)Every taxable person registered as an Input Service Distributor shall, for every calendar month or part thereof, furnish, in such form and manner as may be prescribed, a return, electronically, within thirteen days after the end of such month.(5)Every registered non-resident taxable person shall, for every calendar month or part thereof, furnish, in such form and manner as may be prescribed, a return electronically, within twenty days after the end of a calendar month or within seven days after the last day of the period of registration specified under sub-section (1) of section 27, whichever is earlier.(6)The Chief Commissioner may, for reasons to be recorded in writing by notification, extend the time limit for furnishing the returns under this section for such class of registered persons as may be specified therein:Provided that any extension of time limit notified by the Commissioner of central tax shall be deemed to be notified by the Chief Commissioner.(7)Every registered person, who is required to furnish a return under sub-section (1) or sub-section (2) or sub-section (3) or sub-section (5), shall pay to the Government the tax due as per such return not later than the last date on which he is required to furnish such return.[Provided that the Government may, on the recommendations of the Council, notify certain classes of registered persons who shall pay to the Government the tax due or part thereof as per the return on or before the last date on which he is required to furnish such return, subject to such conditions and safeguards as may be specified therein.] [Inserted by Act No. 23 of 2018, dated 19.10.2018.];(8)Every registered person who is required to furnish a return under sub-section (1) or sub-section (2) shall furnish a return for every tax period whether or not any supplies of goods or services or both have been effected during such tax period.(9)Subject to the provisions of sections 37 and 38, if any registered person after furnishing a return under sub-section (1) or sub-section (2) or sub-section (3) or sub-section (4) or subsection (5) discovers any omission or incorrect particulars therein, other than as a result of scrutiny, audit, inspection or enforcement activity by the tax authorities, he shall rectify such omission or incorrect particulars [in such form and manner as may be prescribed] [Substituted 'in the return to be furnished for the month or quarter during which such omission or incorrect particulars are noticed' by Act No. 23 of 2018, dated 19.10.2018.], subject to payment of interest under this Act:Provided that no such rectification of any omission or incorrect particulars shall be allowed after the due date for furnishing of return for the month of September or second quarter following [the end of the financial year to which such details pertain] [Substituted 'the end of the financial year' by Act No. 23 of 2018, dated 19.10.2018.], or the actual date of furnishing of relevant annual return, whichever is earlier.(10)A registered person shall not be allowed to furnish a return for a tax period if the return for any of the previous tax periods has not been furnished by him.
